Section 24EE(2) in Rajasthan Tenancy (Government) Rules, 1955
(2)It shall be submitted to Tehsildar having jurisdiction through the Patwari of the circle in which the land on which the trees sought to be removed, are situated.] [Inserted by Notification Dated 27-4-1977, Published in Rajasthan Government Gazette, Part IV(C), Dated 27-4-1977 and renumbered by No. F. 5(7) Revenue/Gr. 4/76/13, Dated 2-5-1981, Published in Rajasthan Government Gazette, IV-C(I) Extraordinary, Dated 2-5-1981, p. 19.]
